SAMTA DEVI PARAKH Vs. SUKHDAS SATNAMI

JUDGEMENT

(1.) This is owner's appeal against the award dated 30.11.2012 passed by the 1st Additional Motor Accidents Claims Tribunal, Durg, District Durg, C.G. (for short 'the Tribunal') in claim case No. 01/2009.

(2.) As against the compensation of Rs.9,93,479/- claimed by the unfortunate parents of the deceased Nilkanth Sahu, aged about 20 years, by filing application under Section 163 A of the Motor Vehicles Act, 1988 (for short 'the Act') for his death in the motor accident dated 24.11.2008, the Tribunal has awarded a total sum of Rs.5,50,000/- along with interest @ 6% per annum from the date of application till its actual payment.

(3.) Facts of the case leading to the filing of claim petition are that on the fateful day i.e. 24.11.2008 the deceased Nilkanth was travelling in his motorcycle bearing registration No.CG07-LG3510 along with one pillion rider from Bhilai to Jawahar Nagar, on the way the respondent No.1/Driver by driving the offending vehicle Matador bearing registration No.CG07-C-1044 rashly and negligently dashed the motorcycle of the deceased, as a result thereof, the deceased Nilkanth died on account of injuries sustained by him in the said accident. Claimants filed claim petition under Section 166 A of the Motor Vehicle Act claiming the total compensation of Rs.9,93,479/- under various heads.